CIT v. Contimeters Electricals (P.) Ltd.

Roxiler Systems Private Limited, Pune vs. The Income Tax Officer, Ward5(4), Pune

In the result the appeal of the assessee is allowed for statistical purpose

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2078/Pun/2024 िनधा"रण वष" / Assessment Year: 2022-23 Roxiler Systems Pvt. Ltd., A 508, Kamal Green Leaf, Vs The Income Tax Officer, Khadakwasala, Pune – 411024. Ward-5(4), Pune. Pan: Aahcr8766J Appellant/ Assessee Respondent / Revenue Assessee By : Shri Sharad S. Vaze & Shri Amod S. Vaze – Ar’S Revenue By : Shri Arvind Desai – Add.Cit(Dr) Date Of Hearing: 18/11/2024 Date Of Pronouncement : 30/12/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)Addl./Jcit(A), Mysore For Assessment Year 2022-23Dated 20/08/2024 Passed U/Sec.250 Of The Income Tax Act, 1961, Emanating From An Order U/S 143(1) Of The Act Dated 19/08/2023.The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Basis Of Facts & In The Circumstances Of The Case & As Per Law, Rejection Of Claim U/S 80Iac Of The Income Tax Act 1961 (Act) Is Beyond The Powers Of Cpc, Bengaluru In The Powers Of Cps, Bengaluru In Proceedings U/S 143(1) Of The Act. 2. On The Basis Of Facts & In The Circumstances Of The Case & As Per Law, The Commissioner Of Income Tax, (Appeals)-Nfac Delhi Is Not Justified In Rejecting The Claim Of The Assessee U/S 80Iac Of The Act. 3. The Appellant Craves Leave To Add, Alter, Omit Or Substitute Any Of The Grounds At The Time Of Hearing Of The Appeal.”

…: 1. CIT vs. G M Knitting Industries (P.) Ltd., [2016] 71 taxmann.com 35 (SC). 2. CIT vs. Shivanand Electronics [1994] 209 ITR 63 (Bom.). 3. CIT-1 vs. AKS Alloys (P.) Ltd., [2012] 205 Taxman 11 (Mad.) (HC). 4. CIT vs. Contimeters Electricals (P) Ltd., [2009] 317 ITR 249 (Del.) (HC). Submission of ld.DR : 3. Ld.Departmental Representative submitted that the assessee had not filed the Audit Report in form 10CCB within the statutory time limit. Ld.DR submitted that hence CPC has rightly disallowed claim. Ld.DR relied on the order of the CIT(A). Findings & Analysis : 4. We have heard both the parties and perused…